ABDUL RAIES KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on l.A. No. 4767/2004 for exemption from filing typed copies of the documents.

(2.) The prayer is not opposed by other side. The application is allowed. The appellants are exempted from filing typed copies of the documents.

(3.) Also heard on M. (Cr.) P. No. 3463/2004 for grant of temporary bail to the appellants No. 1, 2 and 3.